JAYANTA KUMAR BISWAS,J. - (1.) The petitioner in this WP under Article 226 dated January 19, 2012 is questioning a decision of a tender committee dated January 17, 2012 (at p.104) that it was not entitled to get tender papers.
(2.) Intending to participate in the tender process in question the petitioner applied for tender papers. Since papers were not supplied it moved this Court under Article 226. The WP was disposed of directing the tender committee to decide the question. Accordingly, the tender committee has given the impugned decision.
(3.) The tender committee has held, inter alia, that since the joint venture concerned did not obtain registration in terms of a Government Order dated June 9, 2009 (at p.107), it was not eligible to participate in the process.;